State Of Rajasthan vs Alliance College, Sangaria ...
2025 Latest Caselaw 14224 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Alliance College, Sangaria ... on 15 October, 2025

[2025:RJ-JD:45316-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   D.B. Spl. Appl. Writ No. 374/2023
1.       State Of Rajasthan, Through Secretary, Higher Education
         Department, Govt. Of Rajasthan, Secretariat, Jaipur.
         (Rajasthan).
2.       The    Commissioner,             College        Education,      Govt.   Of
         Rajasthan, Jaipur. (Rajasthan).
3.       The Joint Director, (Private Institution), Block-4, Shiksha
         Sankul, J.l.n. Marg, Jaipur (Rajasthan).
4.       The    Deputy           Director,      College        Education,    Jaipur.
         (Rajasthan).
                                                                      ----Appellants
                                       Versus
1.       Shiv Krishi College, Luksa Johra, Billun Bas, Mahiyan,
         Tehsil Sardar Shahar, District Churu (Rajasthan) Through
         Secretary, Saty Narayan S/o Shri Nanu Ram, Aged 50
         Years, By Caste Jat R/o Luksa Johra, Billun Bas, Mahiyan,
         Tehsil Sardar Shahar, District Churu (Rajasthan).
2.       Maharaja Ganga Singh University Bikaner, Through Its
         Registrar, Jaisalmer Road, National Highway No. 15,
         Bikaner (Rajasthan).
                                                                    ----Respondents
                                  Connected With
                   D.B. Spl. Appl. Writ No. 452/2023
1.       State Of Rajasthan, Through Secretary, Department Of
         College Education, Govt Of Rajasthan, Secretariat, Jaipur
2.       Commissioner, College Education, Rajasthan Jaipur
3.       Director, College Education, Rajasthan Jaipur
4.       Joint Director, Private Institutions College Education,
         Rajasthan Jaipur
                                                                      ----Appellants
                                       Versus
Alliance College, Sangaria, Sangaria, Through Its President Shri
Teja Singh S/o Shri Nidhan Singh B/c Jat Sikh Age 51 Years
Resident Of Ward No. 21 Sangaria, District Hanumangarh (Raj.).
                                                                    ----Respondent


For Appellants               :     Mr. Ravindra Jala for


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                                    [2025:RJ-JD:45316-DB]                   (2 of 2)                    [SAW-374/2023]


                                                                      Mr. S.S. Ladrecha, AAG
                                   For Respondents              :     Mr. D.D. Chitlangi
                                                                      Mr. Shubham Aggarwal

                                   HON'BLE THE ACTING CHIEF JUSTICE MR. SANJEEV PRAKASH SHARMA

                                                    HON'BLE MR. JUSTICE ANUROOP SINGHI

Order

15/10/2025

1. Both the learned counsel are ad idem that the issue raised in

the present appeals is based on a judgment passed by this Court

at Jaipur Bench. Learned counsel agreed that the said judgment is

pending consideration in D.B.S.A.W. No.526/2022 (State of

Rajasthan Vs. Sita Devi) preferred by the State.

2. In view of the above, we dispose of both appeals with the

direction that the judgment passed in D.B.S.A.W. No.526/2022

shall govern the present cases too. It would be open for learned

counsel for the respondents to make submissions in the said

appeal, if they so choose.

(ANUROOP SINGHI),J (SANJEEV PRAKASH SHARMA),ACJ

86-87-pooja/-

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